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State of Rajasthan - Section

Section 145A in Rules of the High Court of Judicature for Rajasthan, 1952

145A.

An application or petition, not being an application of a copy or an application for information, received through post, shall be returned to the sender with a note that it should be presented according to law, provided that necessary postage stamps have been received with such application or petition: otherwise it shall be filed in a file-book.